Section 6(d) in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
(d)The Board shall cause to be entered particulars of every case in which the Board takes action in a register [in form I] [Added by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.].
